Section 43(1) in Uttarakhand Panchayati Raj Act, 2016
(1)Subject to any savings made by the State Government, all property of the kind specified in this section and situated within the Gram, shall vest in and belong to the Gram Panchayat and shall with all other property which may become vested in the Gram Panchayat, be under it direction, management and control and shall be held and applied for the purpose of this Act, that is to say-(a)all public buildings of every description which have been constructed or are maintained out of the Gram Nidhi ;(b)all public roads, which have been constructed or are maintained out of the Gram Nidhi and the stones and other materials thereof and also all trees, erections, materials, implements and things provided for such roads;(c)Public land and other property transferred by Government to the Zila Panchayat, Kshetra Panchayat and Gram Panchayat or transferred by gift, sale or otherwise for local public purposes.(d)Right to acquire land- Where a Gram Panchayat or a number of a Gram Panchayats which have consolidate under the provisions of section 42(a) or 160 require any land to carry out any purpose of this Act, it or they shall first try to have the land by private negotiation and if the parties concerned fail to arrive at an agreement, such Gram Panchayat or Gram Panchayats may make an application in the prescribed form to the Collector to acquire the land and the Collector may acquire such land for such Gram Panchayat or Gram Panchayats.(e)Disposal of claims- Where any dispute arises as regards to the ownership of any property mentioned in section 43 between a Gram Panchayat and any person, the Gram Panchayat shall give such persons a reasonable opportunity of being heard and then decide whether to treat the said property as the property of the Gram Panchayat or not ?
